SUNEEL KUMAR KHATRI Vs. UNION OF INDIA
LAWS(DLH)-2012-11-232
HIGH COURT OF DELHI
Decided on November 23,2012

Suneel Kumar Khatri Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

GITA MITTAL, J. - (1.) ON account of the petitioner's competence, knowledge and expertise with regard to matters relating to IT, the petitioner was posted on 1st August, 2005 with Electronic Data Process (EDP) Cell of the Directorate General of the CRPF at New Delhi. There is no dispute that by a signal dated 2nd August, 2005 the petitioner and 35 other inspectors were promoted to the Bihar sector to the post of Asst. Commandant (at page 18). The order of promotion dated 2nd August, 2005 contained the
(2.) FOLLOWING mandatory condition: "(3) All promotes shall be relieved immediately on receipt of unit allotment and will be directed to join new place latest by 25/08/2005." The IGP, Eastern Sector vide a signal dated 5th August, 2005 posted the petitioner as Asst. Commandant which was then located at Tripura.
(3.) AS the petitioner was not being relieved for joining at his new posting, he submitted representations dated 24th August, 2005 and 24th November, 2005. In the meantime, the batch mates of the petitioner were permitted to pick up their promotions.;


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